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One Sided Clauses in Builder-Buyer Agreements is Unfair Trade Practice: SC - (03 Apr 2019)

CONSUMER

Supreme Court has held that the incorporation of one-sided clauses in a builder-buyer agreement constitutes an unfair trade practice as per Section 2 (r) of the Consumer Protection Act, 1986.

Tags : SUPREME COURT   BUILDER-BUYER AGREEMENT   UNFAIR TRADE PRACTICE  

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